Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Shops And Establishments (Security) Act, 1999 2 of 1999 [04 February 1999] CONTENTS 1. Short Title And Commencement 2. Security Of Establishments 3. Penalties 4. Rules 5. Repeal Punjab Shops And Establishments (Security) Act, 1999 2 of 1999 [04 February 1999] An Act to provide for the security of shops and establishments Preamble.- Whereas it is expedient to provide for the security of shops and establishments; It is hereby enacted as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Punjab Shops and Establishments (Security) Act 1999. (2) It shall come into force at once. 2. Security Of Establishments :- The Government may, by order, provide for the regulation of and enforcement of measures for the security of the property and persons connected with an Establishment. Explanation.- In this Act, Establishment includes- (i) a bank, a money changer or a financial institution; and (ii) any office, firm, company, institution, industrial unit, undertaking, shop or premises which undertakes any business, trade, manufacture, calling, service, employment or occupation. 3. Penalties :- If any person contravenes any order made under this Act, he shall be punished with imprisonment which may extend to one month or with fine which may extend to fifteen thousand rupees or with both and if the offence continues, the Establishment may be kept sealed till such time the order is complied with. 4. Rules :- The Government may make rules to give effect to the provisions of this Act. 5. Repeal :- The Punjab Shops and Establishments (Security) Ordinance 1999 (II of 1999) is hereby repealed.